Section 145A in The Drugs and Cosmetics Rules, 1945
145A. [ Form of intimation for purposes of taking samples of cosmetics. [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).]
- Where an Inspector takes a sample of a cosmetic for the purpose of test or analysis, he shall intimate such purpose in writing in Form 17 to the person from whom he takes it.]
